Section 75(6) in The Goa Co-operative Societies Act, 2001
(6)The Registrar or the person authorized by him to conduct the audit may summon any person in possession or responsible for the custody of any such books, accounts, papers, documents to produce the same at any place at the Headquarters of the society or any branch thereof.] [Inserted by the Goa Co-operative Societies (Amendment) Act, 2009.]
